NIKHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Akshay Naik, learned counsel for the applicant and Mr. Vinod Thakare, learned Additional Public Prosecutor for the non applicant-State. Also perused the detailed reply filed on behalf of the prosecution and the investigation papers.

(2.) The applicant is apprehending his arrest in connection with Crime No.1003/2019 registered with Police Station, Awadhootwadi, Tq. and Dist. Yavatmal for an offence punishable under Sections 498A, 328, 323, 504, 506 read with Section 34 of the Indian Penal Code and under Section 66E , 67 of the Information Technology Act and under Sections 3 and 4 of the Dowry Prohibition Act.

(3.) A crime is registered against the applicant and his parents with Police Station, Awadhootwadi in view of the order passed by the learned Judicial Magistrate First Class, Yavatmal on 08.07.2019 in the complaint filed by Rajani for the offence punishable under Sections 498A , 328 , 323 , 504 , 506 read with Section 34 of the Indian Penal Code and under Section 66E , 67 of the Information Technology Act and under Sections 3 and 4 of the Dowry Prohibition Act.